BALI KHA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This application under Sec. 439 Cr.P.C. is for grant of interim bail to the petitioner in FIR No.54/2020 dtd. 24.02.2020, registered at Police Station Crime Branch, New Delhi for offence punishable under Sec. 20 of the NDPS Act, 1985.

(2.) The petitioner is in custody since 24.02.2020.

(3.) The learned Additional Sessions Judge/Special Judge, NDPS (Central), Tis Hazari Courts, Delhi, had granted interim bail to the petitioner vide order dtd. 04.05.2021 on the ground that the petitioner's wife had tested positive for COVID-19. The interim bail granted to the petitioner was purely on humanitarian ground. The interim bail of the petitioner was extended from time to time till 21.06.2021 by the learned Trial Court. The petitioner had surrendered on 21.06.2021, and since then he is in judicial custody.